- (1.) HEARD learned counsel for the parties.
(2.) ON 09.5.2013, C.B.I. produced the status report which we perused and returned and today has been fixed for taking up the matter. Today, we have again perused the status report produced by the C.B.I. Learned counsel for the petitioner Mr. Rajeev Kumar submitted that he has already pointed out before this Court on 15.4.2013 that C.B.I. is delaying the investigation and during this period one of the accused got bail from the Trial Court. He submitted that, the court which rejected the anticipatory bail application or the court which court has allowed the bail application, both have not looked in to the facts of the case and allegations but only looked in to the sections mentioned in the F.I.R.
(3.) IT will be appropriate to recapitulate the facts. In Biennial Rajya Sabha Election, 2012 in the State of Jharkhand, some money was found in possession of some persons amounting to Rs.2.15 crores and Election Commission vide Notification dated 30.03.2012 stayed the counting of the votes and ultimately, cancelled the election itself. Two writ petitions being W.P.(PIL) No. 1801 of 2012 and another W.P.(C) No. 1802 of 2012 were preferred before this Court which were heard and decided by this Court (us) vide Judgment dated 05.04.2012. This Court dismissed the writ petition being W.P.(PIL) No. 1801 of 2012 with a cost of Rs. One lakh and also dismissed another writ petition being W.P.(C) No.1802 of 2012 but without cost. By the said Judgment, dated;